ANDREA PEREIRA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms Collasso for the Petitioner and Ms Maria Correia, learned Additional Government Advocate for the Respondent No. 1.

(2.) The challenge in this petition is to the impugned report (in annexure A of the petition) made by an Internal Complaints Committee (ICC), holding that the allegation against the Respondent in the complaint has not been proved and recommending the employer that no action is required to be taken in the matter. This report and recommendation are made under Sec. 13(2) of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (said Act),

(3.) Ms Correia points out that as against the report and recommendation made by the ICC under Sec. 13(2) of the said Act, an appeal lies in terms of Sec. 18 of the said Act to the prescribed authority.